K G Millennium Realtors Private ... vs Samarth Erectors And Developers ...
2021 Latest Caselaw 1272 Bom

                                             3-NMS2243-19AWSJ1-2020INCOMSS1168-19.DOC

                                                                                 Santosh
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                          IN ITS COMMERCIAL DIVISION
                                       NOTICE OF MOTION NO. 2243 OF 2019
                                                    WITH
                                     SUMMONS FOR JUDGMENT NO. 1 OF 2020
                                                      IN
                                      COMM SUMMARY SUIT NO. 1168 OF 2019

                       K. G. Millenium Realors Pvt. Ltd. & ors.         ...Applicants/
                                                                             Plaintiffs
                       In the matter between
                       K. G. Millenium Realors Pvt. Ltd. & ors.            ...Plaintiffs
                                            Versus
                       Samarth Erectors & Developers & ors.             ...Defendants


                       Mr. Setalvad, Senior Counsel, a/w Arsh Mishra, i/b M.V. Kini,
                            for the Applicants/Plaintiffs.
                       None for the Defendants.

                                                 CORAM:     N. J. JAMADAR, J.

DATED : 19th JANUARY, 2021 PC:-

1. Heard Mr. Setalvad, the learned Senior Counsel for the

plaintiffs.

2. Mr. Setalvad, the learned Senior Counsel, has tendered

the Affdavit-in-Rejoinder to the Affdavit-in-Reply fled on behalf

of the defendants.

3. None present for the defendants.

4. List the Summons for Judgment for hearing in the next

Digitally signed by week.

V. S.

V. S.     Parekar
Parekar   Date:
          2021.01.20
          11:00:37
          +0530

3-NMS2243-19AWSJ1-2020INCOMSS1168-19.DOC

5. The learned Counsel for the plaintiff shall give notice to

the Counsel for the defendants of the listing of the matter in the

next week.

6. Stand over to 29th January, 2021, for hearing.

[N. J. JAMADAR, J.]